EASTERN COALFIELDS LTD Vs. KHAN MAZDOOR KARMACHARI UNION

JUDGEMENT

(1.) This appeal by the Eastern Coalfields Ltd. and Ors. is directed against the judgment and order dated April 17, 1986 made by a learned Single Judge in C.O.No. 2266(W) of 1984.

(2.) The writ petitioners-respondents challenged two orders of transfers which have been disclosed from paragraph 40 onwards and on a reference to those transfer orders, it will appear, without any doubt, that exigencies of circumstances as involved, for such transfer, have not been mentioned disclosed.

(3.) The transfer orders were admittedly made in or about 1982 and this Court was moved on February 28, 1984. On that basis, Mr. Garai wanted to submit that because of such delay, the order, as made, should not have been passed.